GOPAL ALIAS SANKARSAN SATPATHY Vs. DEBENDRA NAYAK

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the opposite parties.

(2.) Petitioners are the plaintiffs in the Court below.

(3.) In this writ petition, they have challenged the order dated 30.9.2013 passed by learned District Judge, Balasore in F.A.O. No. 78 of 2012 by granting leave to appeal filed by the opposite parties who are appellants therein and posting the case to 31.10.2013 for hearing of the application filed under Section 5 of the Limitation Act.